Madhya Pradesh High Court

Usha Jain vs The State Of Madhya Pradesh on 3 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 3 rd OF MAY, 2024
WRIT PETITION No. 11368 of 2024

BETWEEN:-
1. USHA JAIN D/O LATE K.C. JAIN, AGED ABOUT 72
Y E A R S , OCCUPATION: RETIRED ASSISTANT
TEACHER R/O. 1115, R/O NIRAKARAN BEHIND OF
MAHARASHTRA HIGH SCHOOL WRITE TOWN
JABALPUR DISTRICT JABALPUR (MADHYA
PRADESH)

2. SMT. SUNITA SINGHAI W/O SHRI S.L. JAIN, AGED
ABOUT 68 YEARS, OCCUPATION: RETIRED UDT
R/O HOUSE NO. 888 PT. BHAWANI PRASAD
TIWARI, WARD GOAL BAZAR, JABALPUR
DISTRICT JABALPUR (MADHYA PRADESH)

3. SMT. VEENA PANI THAPAK W/O SHRI ARUN
KUMAR THAPAK, AGED ABOUT 73 YEARS,
OCCUPATION: RETIRED ASSISTANT TEACHER
R/O 564 SANJEEVANI NAGAR, OPPOSITE OF
GULMOHAR PARK, JABALPUR DISTRICT
JABALPUR (MADHYA PRADESH)

4. SMT. ASHA UPADHYAYA W/O LATE RAJARAM
UPADHYAYA, AGED ABOUT 72 YEARS,
OCCUPATION: RETIRED ASSISTANT TEACHER R/
O A-115 SHEETAL PURI BEHIND JANAKIRAMAN
COLLEGE JABALPUR DISTRICT JABALPUR
(MADHYA PRADESH)

.....PETITIONERS
(BY SHRI A.P. PANDEY - ADVOCATE)

AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
SECRETARY FINANCE DEPARTMENT
Signature Not Verified
MANTRALAYA BHOPAL M.P. (MADHYA PRADESH)
Signed by: SANTOSH
MASSEY
Signing time: 13-05-2024
17:31:42
2

2. DISTRICT EDUCATION OFFICER JABALPUR
DISTRICT JABALPUR (MADHYA PRADESH)

3. BLOCK EDUCATION OFFICER JABALPUR
DISTRICT JABALPUR (MADHYA PRADESH)

4. DISTRICT PENSION OFFICER, JABALPUR
DISTRICT JABALPUR (MADHYA PRADESH)

.....RESPONDENTS
(BY SHRI S.S. CHAUHAN - GOVERNMENT ADVOCATE)

This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
ORDER

Learned counsels for the parties submit that the question of law that

arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

However, it is noticed that there are various defaults as pointed out by the Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioners to submit the deficit Court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

                                 (RAVI MALIMATH)       (VISHAL MISHRA)
                                   CHIEF JUSTICE            JUDGE
                           SKM